6. [ Retail price. - (1) No dealer holding licence in Form 'B' shall sell cement at a price exceeding the price fixed by the Licensing Authority of the district in consultation with the cement company having due regard to-
(i)F.o.r. price;(ii)handling charges (including charges in respect of packing or container and transporting charges);(iii)godown charges;(iv)commission of an agent, distributor, wholesaler or dealer;(v)local taxes;Provided that it shall not be necessary for the licensee to get the retail price fixed for every consignment. The retail price once fixed by the Licensing Authority shall remain operative until there is any change in any of the aforesaid constituents thereof.(2)No dealer holding licence in Form 'D' shall charge a profit of more than ten paise per kilogram on the cost price.] [Substituted by Cement Control (First Amendment) Order, 1978, vide Notification No. 1652/ XXXIX-AV-2-79(CM)-76, dated 13.3.1978.]
